BHUPENDRA SINGH BAGHEL Vs. SHRINIVAS SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has filed the present petition under Article 227 of the Constitution of India challenging the order dated 23/09/2017 passed by the First Civil Judge Sirmour, District Rewa in Civil Suit No. 136-A/2016 thereby rejecting an application submitted by the petitioner under Section 65 of the evidence Act.

(2.) Petitioner had filed the civil suit for declaration of title and permanent injunction to the land bearing Khasra No. 5/2 admeasuring 0.13 acre situated at village Bathva, Tehsil Sirmour, District Rewa.

(3.) During the pendency of the said civil suit, petitioner had filed an application under Order 7 Rule 14 of the C.P.C. along with list of five documents which were all certified copies.